NOISE POLLUTION IMPLIMENTATION OF LAWS FOR RESTRICTION USE OF LOUDSPEKERS AND HIGH VOLUME PRODUCING SOUND SYSTEMS Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for Union of India states that over and above the affidavit filed on 18-7-2002 by Union of India, no further response is required to be filed.

(2.) Controller of Explosives and Central Pollution Control Board have filed their responses. Let copies of the same be delivered on all the counsel appearing.

(3.) The learned amicus curiae shall file a statement of suggestions high- lighting the points on which the directions of the Court are now solicited.